Section 160 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
160. Overriding effect of the Act.
(1)Notwithstanding any compromise, agreement, scheme, judgment, decree or order of a Court, Tribunal or other authority or any custom or usage governing any charitable or religious institution [***] [Omitted by G.OMs.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.] the provisions of this Act shall, with effect on and from the date of the commencement of this Act, prevail in so far as they relate to the matters governed by the corresponding provisions in any such compromise, agreement, scheme, judgment, decree or order or any custom or usage and such corresponding provisions shall thereafter have no effect.(2)[ [***]] [Omitted by G.OMs.No.37, Revenue (Endowments.I) Department, dated 01.11.2014.]
